Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(b) in Andhra Pradesh Panchayat Raj Officers delegation of Powers Rules, 2000 (b)Every person who is incharge of the programme or work, institution or school shall be bound to comply with the requisition.
